Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(3)(q) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949 (q)"reasonable rent" means the rent determined under section 13 ;